NITIN DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) As the matters raised identical question and similar relief has been prayed for, the two writ applications have been heard analogously and are being disposed of by this common judgment and order. The petitioner, Nitin Das seeks a direction commanding the respondent No. 4 to register the Deed of Transfer in respect of plot No. B-10/157 at Kalyani township at Kalyani, Nadia. W.P.No. 19006(W) of 2000. The petitioner, Roma Das seeks a direction commanding the respondent No. 4 to register the Deed of Transfer in respect of plot No. B-9/268 at Kalyani township at Kalyani, Nadia.

(2.) The land in the plots referred to supra, is said to be held by the transferor and their predecessor-in-interest under a lease from the Government. In terms of the lease, transferor and transferee applied for consent and the period for consideration thereof having elapsed, there is no impediment for registration of the said transfer in favour of the petitioner, it is contended.

(3.) The common grievance of the respective writ petitioners' is that the registering authority when approached for registration is not registering the document on the alleged ground that the petitioners have not received consent from Government for such transfer in terms of the lease agreement.